- (1.) HEARD Sri Jyotish Awasthi, learned counsel for the petitioner and Sri Pankaj Rai, learned Additional Chief Standing Counsel for the respondents.
(2.) AS requested and agreed by learned counsel for the parties since pleadings are complete, I proceed to decide the matter finally at this stage under the Rules of the Court. This writ petition is listed, connected with another writ petition No.41394 of 2009. The learned counsel for the parties have referred to the documents filed in the connected writ petition also but since, in the present case, during course of arguments, learned Additional Chief Standing Counsel stated that he find it difficult to defend the orders impugned in this writ petition and the two orders are unsustainable, I am deciding this writ petition separately.
(3.) THE petitioner, Dharmendra Singh, was appointed a Fair Price Dealer to cater cardholders residing in Village Nagla Shukla, Block Mahewa, Tehsil Bharthana, District Etawah. On 08.01.2011, a Supply Inspector made inspection/enquiry and found several irregularities in petitioner's shop, namely, found closed, no display of various informations, non distribution of essential commodities in a regular manner to cardholders, charging excess price, and, instead of 4 litres of kerosene oil to per cardholders distributed only 3 litres thereof, and thereby selling remaining quantity in black market, violating provisions of U.P. Scheduled Commodities (Distribution) Order, 2004.;